Goods Made at Defendant’s Request and not Accepted

(Title)

A.B., the above-named plaintiff, states as follows:-

On the........ day of .......19, E.F. agreed with the plaintiff that the plaintiff should make for him [six tables and fifty chairs] and that E.F. should pay for the goods on delivery ........ rupees.

The plaintiff made the goods, and on the day .......of ............19, offered to deliver them to E.F., and has ever since been ready and willing so to do.

E.F. hasn't accepted the goods or paid for them.

[As in paras.4 and 5 of Form No.1, and Relief claimed.]